Madras High Court
B.Vijaya Sai vs Liyakath R1 In W.P.No.14353/2004 on 10 October, 2025
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10-10-2025
CORAM
THE HONOURABLE MR.JUSTICE V. LAKSHMINARAYANAN
WP No. 14353 to 14355 of 2004
and
W.M.P.Nos.16975 to 16977 of 2004
1. B.Vijaya Sai
Petitioner(s)
Vs
Liyakath R1 in W.P.No.14353/2004
Basheer Ahemd R1 in W.P.No.14354/2004
Noushad R1 in W.P.No.14355/2004
2.Karnataka State Transport
Authority
Multi Storie Building Vidhan Veedhi
Bangalore
3.State Transport Authority
Chepauk, Chennai
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2
Respondent(s)
PRAYER IN W.P.No.14353 of 2004
Writ of certiorari calling for the records of the second respondent
pertaining to the order made in Sl.No.185/SUB.No.75/2000 dated 16.12.2003
granting the permit in favour of the 1st respondent to ply on the route Bellur to
Gollahalli Cross and quash the same, so far as it relates to the overlapping on
the Area approved scheme in respect of Revenue District of Dharmapuri
approved under G.O.Ms.No.1529 Home (Transport III) Department, dated
17.11.1999.
PRAYER IN W.P.No.14354 of 2004
Writ of certiorari calling for the records of the second respondent
pertaining to the order made in Sl.No.187/SUB.No.78/2000 dated 16.12.2003
granting the permit in favour of the 1st respondent to ply on the route Bangalore
to Ballur and quash the same, so far as it relates to the overlapping on the Area
approved scheme in respect of Revenue District of Dharmapuri approved under
G.O.Ms.No.1529 Home (Transport III) Department, dated 17.11.1999.
PRAYER IN W.P.No.14355 of 2004
Writ of certiorari calling for the records of the second respondent
pertaining to the order made in Sl.No.186/SUB.No.77/2000 dated 16.12.2003
granting the permit in favour of the 1st respondent to ply on the route Gollahalli
Cross to Bellur and quash the same, so far as it relates to the overlapping on the
Area approved scheme in respect of Revenue District of Dharmapuri approved
under G.O.Ms.No.1529 Home (Transport III) Department, dated 17.11.1999.
For Petitioner(s): M/s M.Palani
S.Anwar Nizath
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3
For R1: Mr.Hariharan
For R3 Ms.C.Meera Arumugam, AGP
COMMON ORDER
Heard Mr.M.Palani, learned counsel for the petitioner and Mrs.C.Meera
Arumugam, learned Additional Government Pleader for the third respondent
and Mr.Hariharan, learned counsel for the first respondent.
2. The issue raised in these writ petitions are covered by a judgment of
this court in W.P.No.22332 of 2002 dated 5.11.2004.
2. Mr.Hariharan, learned counsel, who was requested by this court to take
notice on behalf of the private respondents, as the erstwhile counsel who was
his colleague, had passed away, states that Karanataka High Court has taken a
different view from the one taken by the Madras High Court in Karnataka
State Road Transport Corp. vs. State of Karnataka (AIR 1992 Kar 385).
3. When it comes to the law of precedents, I am bound by the judgment of
a learned Single Judge of this Court, unless I express any disagreement on law
and refer the matter to a larger Bench. When there is a precedent covering the
issue, I am bound to follow the said judgment, rather than the judgment of
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Karnataka High Court, be it one passed by a learned Single Judge, or a Division
Bench or a Full Bench. That being the position, following the judgment of
Hon'ble Mr.Justice K.P.Sivasubramanian in W.P.No22332 of 2002 dated
5.11.2004, all the above writ petitions are allowed. No costs. The connected
miscellaneous petitions are closed.
10-10-2025
ssk.
Index:Yes/No
Speaking/Non-speaking order
Internet:Yes
Neutral Citation:Yes/No
To
1.Karnataka State Transport
Authority Multi Storie
Building Vidhan Veedhi Bangalore
2.State Transport Authority
Chepauk Chennai
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V.LAKSHMINARAYANAN J.
ssk.
WP No. 14353 to 14355
of 2004
10-10-2025
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